Srinivasa Ferro Alloys Ltd. v. ACIT

368 ITR 424Reported decision#24690 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 365,807 Indian tax judgments — from 2016 to 2022.

Judgments citing Srinivasa Ferro Alloys Ltd. v. ACIT

M/S. Laxmisen Agencies, Kolhapur vs. Income-Tax Officer

In the result, the appeal filed by the assessee in ITA

ITA 1847/PUN/2016[2009-10]Status: DisposedITAT Pune22 Jun 2022AY 2009-10

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.1846 & 1847/Pun/2016 िनधा"रण वष" / Assessment Years: 2008-09 & 2009-10 M/S. Laxmisen Agencies, Vs. Ito, Ward-1(2), Bf/01/C, 1697-A, Sakoli Kolhapur. Corner, Kedar Plaza, Kolhapur- 416001. Pan : Aabfl4690E Appellant Respondent Assessee By : Shri M. K. Kulkarni Revenue By : Shri S. P. Walimbe Date Of Hearing : 31.05.2022 Date Of Pronouncement : 22.06.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Common Order Of Ld. Commissioner Of Income Tax (Appeals)- 1, Kolhapur [‘The Cit(A)’] Dated 13.07.2016 For The Assessment Years 2008-09 & 2009-10. 2. Since The Identical Facts & Issues Are Involved In The Above Captioned Two Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.1846/Pun/2016 For The Assessment Year 2008-09 Are Stated Herein.

For Appellant: Shri M. K. KulkarniFor Respondent: Shri S. P. Walimbe
Section 131Section 148Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1846 & 1847/PUN/2016 िनधा"रण वष" / Assessment Years: 2008-09 & 2009-10 M/s. Laxmisen Agencies, Vs. ITO, Ward-1(2), BF/01/C, 1697-A, Sakoli Kolhapur. Corner, Kedar Plaza, Kolhapur- 416001. PAN : AABFL4690E Appellant Respondent Assessee by : Shri M. K. Kulkarni Revenue by : Shri S. P. Walimbe Date of hearing : 31.05.2022 Date of pronouncement : 22.06.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the assessee dir…

M/S. Laxmisen Agencies, Kolhapur vs. Income-Tax Officer

In the result, the appeal filed by the assessee in ITA

ITA 1846/PUN/2016[2008-09]Status: DisposedITAT Pune22 Jun 2022AY 2008-09

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.1846 & 1847/Pun/2016 िनधा"रण वष" / Assessment Years: 2008-09 & 2009-10 M/S. Laxmisen Agencies, Vs. Ito, Ward-1(2), Bf/01/C, 1697-A, Sakoli Kolhapur. Corner, Kedar Plaza, Kolhapur- 416001. Pan : Aabfl4690E Appellant Respondent Assessee By : Shri M. K. Kulkarni Revenue By : Shri S. P. Walimbe Date Of Hearing : 31.05.2022 Date Of Pronouncement : 22.06.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Common Order Of Ld. Commissioner Of Income Tax (Appeals)- 1, Kolhapur [‘The Cit(A)’] Dated 13.07.2016 For The Assessment Years 2008-09 & 2009-10. 2. Since The Identical Facts & Issues Are Involved In The Above Captioned Two Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.1846/Pun/2016 For The Assessment Year 2008-09 Are Stated Herein.

For Appellant: Shri M. K. KulkarniFor Respondent: Shri S. P. Walimbe
Section 131Section 148Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1846 & 1847/PUN/2016 िनधा"रण वष" / Assessment Years: 2008-09 & 2009-10 M/s. Laxmisen Agencies, Vs. ITO, Ward-1(2), BF/01/C, 1697-A, Sakoli Kolhapur. Corner, Kedar Plaza, Kolhapur- 416001. PAN : AABFL4690E Appellant Respondent Assessee by : Shri M. K. Kulkarni Revenue by : Shri S. P. Walimbe Date of hearing : 31.05.2022 Date of pronouncement : 22.06.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the assessee dir…

M/S Dharampal Premchand Ltd., Delhi vs. DCIT, New Delhi

In the result all, the three appeals are partly allowed

ITA 5079/DEL/2013[2005-06]Status: DisposedITAT Delhi08 Jan 2016AY 2005-06

Bench: Shri A.T.Varkey & Shri Prashant Maharishi

For Appellant: Sh.G. N. Gupta, AdvFor Respondent: Ms. Nandita Kanchan, CIT DR
Section 115JSection 153ASection 80Section 80GSection 80I

…e case of all Cargo Global Logistics Ltd. v. Dy. CIT 137 ITD 287, 10 | P a g e c. CIT Vs. v. Tharmandal Builders (P.) Ltd. 370 ITR 209, d. CIT v. Punjab Concast Steels Ltd. 336 ITR 248, e. Srinivasa Ferro Alloys Ltd. v. Assistant Commissioner of Income tax, 368 ITR 424. 14. Further, on the merits he submitted that during the course of original assessment proceeding u/s 143(3) of the Act, relevant documents, which are necessary for the purpose by making an assessment, was available with the AO. For this, he submitted that during the course of original proceeding u/s 143(3) the matter was referred u/s 144A to the…

Srinivasa Ferro Alloys Ltd. v. ACIT (368 ITR 424) — Cited in 3 Judgments | BharatTax